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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Children Act, 1974

(2)Where the State Government is of the opinion that any institution other than an institution established under sub-section (1) is fit for the reception of the delinquent children to be sent there under this Act, it may recognize such institution as a special school for the purposes of this Act.